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Prakash Kumar Mandal vs The State Of Jharkhand
2025 Latest Caselaw 3302 Jhar

Citation : 2025 Latest Caselaw 3302 Jhar
Judgement Date : 18 March, 2025

Jharkhand High Court

Prakash Kumar Mandal vs The State Of Jharkhand on 18 March, 2025

Author: Rajesh Shankar
Bench: Rajesh Shankar
       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    W.P.(C) No. 199 of 2025
Prakash Kumar Mandal                                         ..... Petitioner
                               Versus
1. The State of Jharkhand, through its Chief Secretary, Ranchi
2. Agriculture Produce Market Committee, Dhanbad, through its Marketing
Secretary                                                    ..... Respondents

                                With

                    W.P.(C) No. 200 of 2025
Rajesh Kumar Gupta                                           ..... Petitioner
                               Versus
1. The State of Jharkhand, through its Chief Secretary, Ranchi
2. Agriculture Produce Market Committee, Dhanbad, through its Marketing
Secretary                                                    ..... Respondents

                                With

                    W.P.(C) No. 202 of 2025
Gorango Das                                                 ..... Petitioner
                               Versus
1. The State of Jharkhand, through its Chief Secretary, Ranchi
2. Agriculture Produce Market Committee, Dhanbad, through its Marketing
Secretary                                                    ..... Respondents

                                With

                    W.P.(C) No. 203 of 2025
Jamil Akhtar                                                ..... Petitioner
                               Versus
1. The State of Jharkhand, through its Chief Secretary, Ranchi
2. Agriculture Produce Market Committee, Dhanbad, through its Marketing
Secretary                                                    ..... Respondents

                                With

                    W.P.(C) No. 205 of 2025
Akhtar Hussain                                              ..... Petitioner
                               Versus
1. The State of Jharkhand, through its Chief Secretary, Ranchi
2. Agriculture Produce Market Committee, Dhanbad, through its Marketing
Secretary                                                    ..... Respondents

                                With

                    W.P.(C) No. 206 of 2025
Md. Hamid Siddiki                                            ..... Petitioner
                               Versus
1. The State of Jharkhand, through its Chief Secretary, Ranchi


                                       1
 2. Agriculture Produce Market Committee, Dhanbad, through its Marketing
Secretary                                             ..... Respondents

                               With

                     W.P.(C) No. 207 of 2025
Sunil Sharma                                             ..... Petitioner
                               Versus
1. The State of Jharkhand, through its Chief Secretary, Ranchi
2. Agriculture Produce Market Committee, Dhanbad, through its Marketing
Secretary                                                    ..... Respondents

                               With

                    W.P.(C) No. 218 of 2025
Md. Hasimuddin Ansari                                        ..... Petitioner
                               Versus
1. The State of Jharkhand, through its Chief Secretary, Ranchi
2. Agriculture Produce Market Committee, Dhanbad, through its Marketing
Secretary                                                    ..... Respondents

                               With

                     W.P.(C) No. 219 of 2025
Md. Soharab Ansari                                       ..... Petitioner
                               Versus
1. The State of Jharkhand, through its Chief Secretary, Ranchi
2. Agriculture Produce Market Committee, Dhanbad, through its Marketing
Secretary                                                    ..... Respondents

                               With

                    W.P.(C) No. 220 of 2025
Md. Nasiruddin Ansari                                        ..... Petitioner
                               Versus
1. The State of Jharkhand, through its Chief Secretary, Ranchi
2. Agriculture Produce Market Committee, Dhanbad, through its Marketing
Secretary                                                    ..... Respondents

                               With

                    W.P.(C) No. 222 of 2025
Dinesh Kumar Mandal @ Dinesh Mandal                          ..... Petitioner
                               Versus
1. The State of Jharkhand, through its Chief Secretary, Ranchi
2. Agriculture Produce Market Committee, Dhanbad, through its Marketing
Secretary                                                    ..... Respondents

                               With

                     W.P.(C) No. 223 of 2025

                                       2
 Usman Ansari                                             ..... Petitioner
                               Versus
1. The State of Jharkhand, through its Chief Secretary, Ranchi
2. Agriculture Produce Market Committee, Dhanbad, through its Marketing
Secretary                                                    ..... Respondents

                                With

                      W.P.(C) No. 224 of 2025
Md. Mahfuz Alam                                          ..... Petitioner
                               Versus
1. The State of Jharkhand, through its Chief Secretary, Ranchi
2. Agriculture Produce Market Committee, Dhanbad, through its Marketing
Secretary                                                    ..... Respondents

                                With

                      W.P.(C) No. 230 of 2025
Md. Liyakhat Ansari                                      ..... Petitioner
                               Versus
1. The State of Jharkhand, through its Chief Secretary, Ranchi
2. Agriculture Produce Market Committee, Dhanbad, through its Marketing
Secretary                                                    ..... Respondents

                                With

                      W.P.(C) No. 234 of 2025
Ayodhya Saw                                              ..... Petitioner
                               Versus
1. The State of Jharkhand, through its Chief Secretary, Ranchi
2. Agriculture Produce Market Committee, Dhanbad, through its Marketing
Secretary                                                    ..... Respondents

                                With

                    W.P.(C) No. 236 of 2025
Md. Abdul Ansari @ Md. Abdul Gani Ansari                     ..... Petitioner
                               Versus
1. The State of Jharkhand, through its Chief Secretary, Ranchi
2. Agriculture Produce Market Committee, Dhanbad, through its Marketing
Secretary                                                    ..... Respondents


                                With

                      W.P.(C) No. 237 of 2025
Israil Ansari                                            ..... Petitioner
                               Versus
1. The State of Jharkhand, through its Chief Secretary, Ranchi
2. Agriculture Produce Market Committee, Dhanbad, through its Marketing
Secretary                                                    ..... Respondents

                                        3
                                With

                     W.P.(C) No. 242 of 2025
Md. Mubarak Ansari                                       ..... Petitioner
                               Versus
1. The State of Jharkhand, through its Chief Secretary, Ranchi
2. Agriculture Produce Market Committee, Dhanbad, through its Marketing
Secretary                                                    ..... Respondents

                               With

                     W.P.(C) No. 252 of 2025
Md. Nisar Ahmad                                          ..... Petitioner
                               Versus
1. The State of Jharkhand, through its Chief Secretary, Ranchi
2. Agriculture Produce Market Committee, Dhanbad, through its Marketing
Secretary                                                    ..... Respondents

                               With

                     W.P.(C) No. 253 of 2025
Alauddin Ansari                                          ..... Petitioner
                               Versus
1. The State of Jharkhand, through its Chief Secretary, Ranchi
2. Agriculture Produce Market Committee, Dhanbad, through its Marketing
Secretary                                                    ..... Respondents

                               With

                     W.P.(C) No. 255 of 2025
Nitesh Kumar Gupta                                       ..... Petitioner
                               Versus
1. The State of Jharkhand, through its Chief Secretary, Ranchi
2. Agriculture Produce Market Committee, Dhanbad, through its Marketing
Secretary                                                    ..... Respondents

                               With

                     W.P.(C) No. 256 of 2025
Vinod Prasad                                             ..... Petitioner
                               Versus
1. The State of Jharkhand, through its Chief Secretary, Ranchi
2. Agriculture Produce Market Committee, Dhanbad, through its Marketing
Secretary                                                    ..... Respondents

                               With

                  W.P.(C) No. 259 of 2025
Md. Sahabuddin Siddique                                  ..... Petitioner
                            Versus

                                       4
 1. The State of Jharkhand, through its Chief Secretary, Ranchi
2. Agriculture Produce Market Committee, Dhanbad, through its Marketing
Secretary                                                    ..... Respondents

                              With

                   W.P.(C) No. 299 of 2025
Md. Aslam Ansari                                             ..... Petitioner
                               Versus
1. The State of Jharkhand, through its Chief Secretary, Ranchi
2. Agriculture Produce Market Committee, Dhanbad, through its Marketing
Secretary                                                    ..... Respondents

                              With

                   W.P.(C) No. 304 of 2025
Md. Azad Siddiki                                             ..... Petitioner
                               Versus
1. The State of Jharkhand, through its Chief Secretary, Ranchi
2. Agriculture Produce Market Committee, Dhanbad, through its Marketing
Secretary                                                    ..... Respondents

                              With

                   W.P.(C) No. 312 of 2025
Md. Nasir                                                    ..... Petitioner
                               Versus
1. The State of Jharkhand, through its Chief Secretary, Ranchi
2. Agriculture Produce Market Committee, Dhanbad, through its Marketing
Secretary                                                    ..... Respondents

                              With

                   W.P.(C) No. 445 of 2025
Satyanarayan Saw                                             ..... Petitioner
                               Versus
1. The State of Jharkhand, through its Chief Secretary, Ranchi
2. Agriculture Produce Market Committee, Dhanbad, through its Marketing
Secretary                                                    ..... Respondents

                              -----

CORAM HON'BLE MR. JUSTICE RAJESH SHANKAR

-----

For the Petitioners:    Mr. Indrajit Sinha
                        Mr. Ankit Vishal
                        Mr. Sagar Kumar
                        Ms. Puja Agrawal
For Respondent No.1:    Ms. Pinky Tiwary, A.C to A.G
                        Ms. Rishi Bharti, A.C to A.A.G-III
                        Ms. Surabhi, A.C to A.A.G-II


                                            Mr. Devesh Krishna, S.C (Mines)-III
                                           Ms. Omiya Anusha, A.C to A.A.G-IA
                                           Mr. Rakesh Kr. Roy, A.C to G.A-III
                For Respondent No.2:       Mr. Arbind Kumar
                                                -----


04/18.03.2025         The present batch of writ petitions, except W.P.(C) No. 205 of 2025 &

W.P.(C) No. 236 of 2025, have been filed for quashing the respective letters

issued by the Marketing Secretary, Agricultural Produce Market Committee,

Dhanbad (the respondent No.2) to the petitioners directing them to vacate their

respective shops situated at Govindpur Haat, Lal Bazar constructed over the

land appertaining to Khata No. 202, Plot No. 1948, Mouza-Govindpur, P.S-

Govindpur, District-Dhanbad. Further prayer has been made for issuance of

direction upon the respondent No.2 not to dispossess the petitioners from their

respective shops and to immediately refund an amount of Rs.51,790/- deposited

by them as rent of the said shops during the period from April, 2007 to March,

2024 along with 18% GST since the respondent No.2 does not have ownership

of the same.

2. W.P.(C) No. 205 of 2025 & W.P.(C) No. 236 of 2025 have been preferred

for quashing the impugned notices as contained in letter Nos. 81 & 80, both

dated 12.03.2024, whereby the petitioners of the said cases have been directed

to pay the rent for the period from April, 2007 to March, 2024 amounting to

Rs.43,890.00 with 18% GST (total Rs.51,790.00) as well as to vacate their

respective shops allegedly occupied by them illegally.

3. Learned counsel for the petitioners submits that the land in question is

being used as 'Haat/Bazar' by the vendors of the locality for last 50 years. The

petitioners were also running their respective shops over the said land even

before commencement of the construction of vendor market by the

Agriculture Market Produce Committee, Dhanbad i.e. the respondent No.2 in the

year 2006. After completion of construction work of the vendor market by the

respondent No.2 in the year 2007, the petitioners who were having the shops

over the land in question, were allowed to run the same in the vendor

market and accordingly they were allowed to take over possession of their

respective shops in the said vendor market constructed by the respondent No.2.

The petitioners' possession over the shops in question was well within

the knowledge of the respondent No.2 since 2007 itself, but no proceeding

whatsoever was ever initiated against them by the respondent No.2 for evicting

them from the said shops. However, the respondent No.2 issued the letters

dated 12.03.2024 to the petitioners directing them to deposit an amount of

Rs.51,790/- inclusive of 18% GST within a period of 07 days from the date of

receipt of the said letters with further direction to vacate the respective shops,

failing which eviction case would be instituted against them.

4. The petitioners apprehending dispossession, deposited the

requisitioned amount of Rs.51,790/- with the respondent No.2, which was duly

received. Thereafter, the respondent No.2 issued the letters dated 23.09.2024

to the petitioners to submit the documents regarding allotment of the respective

shops within a period of 07 days from the date of receipt of the said letters, as

during inspection conducted by the said respondent on 10.09.2024, it was

allegedly found that certain shops were encroached by the petitioners.

5. It is further submitted that the petitioners were allowed to take

possession of the respective shops constructed by the respondent No.2 in the

year 2007 and their long and continuous possession over the said shops

were never questioned by the respondent No.2 till the year 2024. However, vide

the impugned letters, the petitioners, except the petitioners of W.P.(C) No. 205

of 2025 & W.P.(C) No. 236 of 2025, have been directed to vacate the respective

shops within three days from the date of receipt of the said letters.

6. It is also urged that the shops in question are the only source of

livelihood of the petitioners, who have been running the same for last 18

years. They have also got electrical connection from the Jharkhand Bijli

Vitran Nigam Ltd. in their respective shops and have been paying electrical bills

regularly. Despite that, the respondent No.2 vide impugned letters has directed

the petitioners to vacate their respective shops within 03 days from the date of

receipt of the same stating that the said shops have been encroached by them

since 2007 and the Agriculture Produce Market Committee has kept the

allotment/transfer of any shop in abeyance, due to pending cases before this

Court.

7. It is further submitted that Title Suit No. 129 of 2016 was filed by one

Damodar Chandrajeu Thakur against the State of Jharkhand including the

respondent No.2 in the Court of the Additional Civil Judge (Junior Division) No.2,

Dhanbad claiming that the land in question belonged to the deity. The said title

suit was, however, dismissed vide judgment dated 15.06.2019 which was

subsequently challenged by Damodar Chandrajeu Thakur in Civil Appeal No. 164

of 2019 in the Court of the District Judge-XVI, Dhanbad. The said appeal was

allowed vide judgment dated 15.06.2024 observing that Damodar Chandrajeu

Thakur had valid right, title and interest over the land in question. Thereafter,

the respondent No.2 challenged the said judgment before this Court in Second

Appeal No. 146 of 2024, which is still pending adjudication.

8. It is further submitted that the title of the respondent No.2 over the land

in question is 'under a cloud' as the District Judge-XVI, Dhanbad vide the

judgment dated 15.06.2024 has observed that Damodar Chandrajeu Thakur

has valid right, title and interest over the same. The respondent No.2 does not

have any authority/jurisdiction to issue the impugned letters of eviction as it is

not the owner of the land in question where the shops of the petitioners are

situated. The petitioners cannot be evicted from the shops in question till the

dispute regarding the ownership of the said land/shops is decided by this Court

in Second Appeal No. 146 of 2024.

9. It is further contended that the respondent No.2 has not initiated any

proceeding either under the Bihar (now Jharkhand) Public Land Encroachment

Act, 1956 nor has filed any suit for eviction of the petitioners from the shops in

question. The petitioners being in long and continuous possession over the

shops in question cannot forcibly be evicted by the respondent No.2 in arbitrary

manner without initiating any proceeding in accordance with law. The

petitioners cannot be said to be the trespassers/encroachers only because the

respondent No.2 has demanded and accepted the rent for the shops in

question.

10. It is also urged that even a trespasser, who is in established possession

of the property, cannot be forcibly dispossessed by the State authority, who is

not the owner of the property. It is incumbent upon the respondent authority to

issue show cause notices to the petitioners disclosing the circumstances under

which the proposed action is sought to be initiated against them. The

opportunity of hearing given to the affected persons should not be mere empty

formality, rather reasonable opportunity of hearing must be given to

them. The respondent No.2 being the instrumentality of the State, its action or

administrative decision must be subject to the doctrine of equality and fair play.

11. Per-contra, learned counsel for the respondent No.2 submits that the

shops in question were constructed in the year 2007, however, allotment

procedure was not finalized due to some reason and the said shops were not

allotted to anyone. In fact, the petitioners were in unauthorized possession of

the respective shops since 2007 without issuance of any allotment letter by the

competent authority. The petitioners were asked to submit allotment letters with

regard to the respective shops, however, they neither submitted the allotment

letters nor vacated the same and as such the impugned letters were issued to

them for vacating the shops in question. Moreover, the respondent No.2 has

given ample opportunity to the petitioners before issuing the impugned letters.

12. Heard learned counsel for the parties and perused the relevant materials

available on record.

13. For better appreciation of the facts of the present batch of writ petitions,

a tabular chart is being detailed hereinbelow:-

Case Nos.                    Impugned Letters                          Shops           in
                                                                       possession      of
                                                                       the petitioners

W.P.(C).    No.   199   of   Letter No. 836/Dhanbad dated 02.12.2024   Shop No. 29


W.P.(C).    No.   200   of   Letter No. 826/Dhanbad dated 02.12.2024   Shop No. 19


W.P.(C).    No.   202   of   Letter No. 817/Dhanbad dated 02.12.2024   Shop No. 10


W.P.(C).    No.   203   of   Letter No. 828/Dhanbad dated 02.12.2024   Shop No. 21


W.P.(C).    No.   205   of   Letter No. 81 dated 12.03.2024            Shop No. 9


W.P.(C).    No.   206   of   Letter No. 819/Dhanbad dated 02.12.2024   Shop No. 12


W.P.(C).    No.   207   of   Letter No. 834/Dhanbad dated 02.12.2024   Shop No. 27


W.P.(C).    No.   218   of   Letter No. 815/Dhanbad dated 02.12.2024   Shop No. 7


W.P.(C).    No.   219   of   Letter No. 814/Dhanbad dated 02.12.2024   Shop No. 6


W.P.(C).    No.   220   of   Letter No. 835/Dhanbad dated 02.12.2024   Shop No. 28


W.P.(C).    No.   222   of   Letter No. 812/Dhanbad dated 02.12.2024   Shop No. 4


W.P.(C).    No.   223   of   Letter No. 840/Dhanbad dated 02.12.2024   Shop No. 33


W.P.(C).    No.   224   of   Letter No. 830/Dhanbad dated 02.12.2024   Shop No. 23


W.P.(C).    No.   230   of   Letter No. 825/Dhanbad dated 02.12.2024   Shop No. 18


W.P.(C).    No.   234   of   Letter No. 832/Dhanbad dated 02.12.2024   Shop No. 25


W.P.(C).    No.   236   of   Letter No. 80 of 12.03.2024               Shop No. 8


W.P.(C).    No.   237   of   Letter No. 841/Dhanbad dated 02.12.2024   Shop No. 34


W.P.(C).    No.   242   of   Letter No. 827/Dhanbad dated 02.12.2024   Shop No. 20


W.P.(C).    No.   252   of   Letter No. 823/Dhanbad dated 02.12.2024   Shop No. 16





W.P.(C). No. 253 of Letter No. 839/Dhanbad dated 02.12.2024 Shop No. 32

W.P.(C). No. 255 of Letter No. 822/Dhanbad dated 02.12.2024 Shop No. 15

W.P.(C). No. 256 of Letter No. 821/Dhanbad dated 02.12.2024 Shop No. 14

W.P.(C). No. 259 of Letter No. 813/Dhanbad dated 02.12.2024 Shop No. 5

W.P.(C). No. 299 of Letter No. 824/Dhanbad dated 02.12.2024 Shop No. 17

W.P.(C). No. 304 of Letter No. 818/Dhanbad dated 02.12.2024 Shop No. 11

W.P.(C). No. 312 of Letter No. 833/Dhanbad dated 02.12.2024 Shop No. 26

W.P.(C). No. 445 of Letter No. 837/Dhanbad dated 02.12.2024 Shop No. 30

14. Main argument of learned counsel for the petitioners is that the

respondent No.2 has no right, title and interest over the said land and as such it

had no jurisdiction to issue the impugned letters for eviction of the petitioners.

15. In support of the said contention, learned counsel for the petitioners

invites the attention of this Court to the judgment passed by the District Judge-

XVI, Dhanbad in Civil Appeal No. 164 of 2019, paragraph 15 of which is quoted

hereinbelow:-

"15. On the basis of discussion made above, it can be said with certitude that the case of the plaintiff/appellant finds support from evidence both oral and documentary on the record. The genuineness of the deed and Khatian of Bamarland have well been proved. The witnesses have unequivocally supported the case of the plaintiff. The Appellant/plaintiff has been able to establish his right, title or interest over the suit land. Be that as it may, the learned court below has committed a manifest error that the plaintiff is not entitled for recovery of possession over the land described in Schedule A of the plaint by dispossessing the defendant. The suit land belonged to deity i.e. Debottar land. This aspect of the matter has not been dismantled by the respondent/defendant in any manner. The right, title and interest with possession of appellant/plaintiff is hereby confirmed. ---"

16. It would thus be evident that in Civil Appeal No. 164 of 2019, the District

Judge-XVI, Dhanbad has confirmed the right, title and interest of Damodar

Chandrajeu Thakur over the said land and the respondent No.2 was also one of

the respondents in the said appeal. The respondent No.2 has though contended

that Second Appeal No. 146/2024 has been preferred before this Court against

the judgment passed in Civil Appeal No. 164 of 2019, however, it has been

admitted that the said appeal is still pending and no interim relief has been

granted to it in the same.

17. Despite the fact that the respondent No.2 has no title over the said land,

it has issued the notices to the petitioners directing them to pay the rent

amounting to Rs.43,890.00 with 18% GST (total Rs.51,790.00) as well as to

vacate the shops said to have been illegally encroached by them followed by the

notices dated 23.09.2024 directing them to submit the allotment letters of the

respective shops. Thereafter, the impugned letters were issued to the

petitioners directing them to vacate the respective shops within three days.

Thus, the respondent No.2 has unilaterally decided its right, title and interest

over the said land and has directed the petitioners to vacate the respective

shops that too, after 18 years of their possession over the same.

18. It is well settled that if there is a bonafide dispute regarding the title of

the government vis-a-vis private persons over any property, the government

cannot take unilateral decision in its own favour claiming that the property

belongs to it and on the basis of such decision, cannot take recourse to evict the

persons who are in long possession of the property.

19. This Court is of the view that the respondent No.2 before initiating

proceeding against the petitioners for dispossessing them from their respective

shops, should have waited till the outcome of the second appeal preferred by it,

as at present it has no title over the said land.

20. That apart, the manner in which the impugned letters have been issued

to the petitioners' directing them to vacate their respective shops, goes against

the doctrine of fair play. Even if the petitioners were in illegal occupation of the

said land, they deserved to be evicted therefrom by following the procedure

prescribed under the law.

21. In the case of Meghmala & Ors. Vs. G. Narashimha Reddy & Ors.

reported in (2010) 8 SCC 383, the Hon'ble Supreme Court has held that even

a trespasser cannot be evicted forcibly and he has to be evicted following the

due procedure prescribed under the law and the State authorities cannot

dispossess a person by an executive order.

22. In view of the discussions made hereinabove, the impugned letters

issued to the petitioners by the respondent No.2 directing them to vacate the

shops in question, cannot be sustained in law and the same are hereby quashed

and set aside. The respondent No.2 will however be at liberty to initiate a fresh

proceeding in accordance with law for eviction of the petitioners from the shops

in question depending upon the outcome of Second Appeal No. 146 of 2004,

pending before a Bench of this Court. So far as the claim for refund of the

amount deposited by the petitioners before the respondent No.2 as rent of the

said shops is concerned, the same shall also be subject to the final outcome of

Second Appeal No. 146 of 2004.

23. The present writ petitions are accordingly allowed with the aforesaid

observations.

Satish/AFR                                                         (RAJESH SHANKAR, J)





 

 
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